Subash Babu vs T.Krishnaji
2021 Latest Caselaw 17753 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
        FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                        CRL.REV.PET NO. 468 OF 2021
   AGAINST THE JUDGMENT DATED 31.07.2015 OF THE SESSIONS COURT,
                  ALAPPUZHA IN CRL.APPEAL NO.38/2013
AGAINST THE JUDGMENT DATED 15.12.2012 OF THE JUDICIAL FIRST CLASS
          MAGISTRATE COURT, AMBALAPPUZHA IN C.C.No.808/2008
REVISION PETITIONER/3rd APPELLANT/ACCUSED-3

            SUBASH BABU,
            AGED 66 YEARS,
            S/O. PURUSHOTHAMAN, THOPPIL, OTTAPPANA,
            THOTTAPPALLY P.O. ALAPPUZHA.
            PIN- 688 563.

            BY ADVS.
              SRI.MANU HARSHAKUMAR
              SRI.SAMEER.P.A
              SRI.SREEJESH B PANICKER


RESPONDENTS/RESPONDENT/COMPLAINANT & STATE:

    1       T.KRISHNAJI,
            THOTTATHIL, AZHEEKKAL, PRAYAR P.O.
            OACHIRA, KOLLAM 690 547.
    2       STATE OF KERALA,
            REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM 682 031.


            BY PUBLIC PROSECUTOR SRI.M.P.PRASANTH


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
     ON   27.08.2021,    THE   COURT   ON   THE   SAME   DAY   PASSED   THE
     FOLLOWING:
 Crl.R.P.No.468    of 2021           2




                                 ORDER

Dated this the 27th day of August, 2021

Since Crl.M.A.No.1/2021, an application for condonation of delay

is dismissed, this Revision Petition is also dismissed.

Sd/-

MARY JOSEPH JUDGE MJL

APPENDIX

PETITIONER'S ANNEXURES:

ANNEXURE- A1 : CERTIFIED COPY OF ORDER IN CRL.MP NO.518/2013 IN CRL.APPEAL NO.38/2013 PRONOUNCED BY SESSIONS COURT, ALAPPUZHA ON 22.06.2015

ANNEXURE- A2 : TRUE COPY OF MEDICAL REPORT OF THE PETITIONER

RESPONDENTS' ANNEXURES : NIL

/TRUE COPY/

P A TO JUDGE